AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Custom Act, 1962

133. Obstruction of Officer of Customs. –

If any person intentionally obstructs any officer of customs in the exercise of any powers conferred under this Act, such person shall be punishable with imprisonment for a term which may extend to six months, or with fine, or with both.



Custom Act, 1962 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys